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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(2) in The Haryana Prevention of Beggary Act, 1971

(2)For the purpose of this section the Chief Inspector may, if necessary, cause the released person to be arrested and sent to the nearest Reception Centre together with a copy of the order of detention, and thereupon the provisions of sub-section (1) of Section 22 may apply.